Supreme Court - Daily Orders
Harkanwaljit Singh Randhawa(Retd.) ... vs State Of Punjab on 21 November, 2014
Bench: Ranjan Gogoi, Rohinton Fali Nariman
ITEM NO.28 COURT NO.8 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)....../2014
(CC No(s). 17171/2014)
(Arising out of impugned final judgment and order dated 09/04/2014
in CWP No. 6791/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
HARKANWALJIT SINGH RANDHAWA(RETD.) THR. POA KULWANT SINGH BRAR
Petitioner(s)
VERSUS
STATE OF PUNJAB & ANR. Respondent(s)
I.A. 1/2014(with c/delay in filing SLP)
Date : 21/11/2014 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Colin Gonsalves,Sr.Adv.
Mr. Tariq Adeeb,Adv.
Mr. Satya Mitra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The special leave petition is dismissed.
(MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Madhu Bala
Date: 2014.11.22
12:37:06 IST
Reason: